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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Nagaland - Subsection

Section 3(36) in Nagaland Interpretation and General Clauses Act, 1978

(36)"local authority" means a municipal corporation municipality, a municipal committee, town committee, a local or district board or any other authority legally entitled to, or entrusted by the Government with the control or management of a municipal or local fund ;